REGENT COMPUTRONICS PVT. LTD.

Dhirendra Shukla Appellant

V/S

U.O.I. Respondents

Referred Judgements :-

CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
B VARADHA RAO VS. STATE OF KARNATAKA [REFERRED TO]
B VARADHA RAO VS. STATE OF KARNATAKA [REFERRED TO]
GUJARAT ELECTRICITY BOARD VS. ATMARAM SUNGOMAL POSHANI [REFERRED TO]
UNION OF INDIA VS. H N KIRTANIA [REFERRED TO]
BANK OF INDIA VS. JAGJITSINGHMEHTA [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S KOURAV [REFERRED TO]
RHONE POULENC INDIA LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANAGEMENT OF ADDISONS PAINTS AND CHAMICALS LIMITED VS. WORKMEN [REFERRED TO]
STATE BANK OF INDIA VS. ANJAN SANYAN [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. DAMODAR PRASAD PANDEY [REFERRED TO]
GOVERNMENT OF A P VS. G VENKATA RATNAM [REFERRED TO]
S. C. SAXENA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for petitioner, learned State counsel and perused the record.

(2.) By means of the present case, the petitioner has challenged the impugned order dated 24.09.2019 passed in O.A. No. 440 of 2019 (Dhirendra Shukla Vs. Union of India) and the transfer order dated 29.08.2019

(3.) Facts in brief of the present case as submitted by learned counsel for petitioner are that petitioner was initially appointed on the post of Postal Assistant on 31.12.1991 and in the year 1995 he was posted at Mandhata Sub-Post Office. Vide order dated 11.5.2018 the petitioner was transferred/posted as SPM, Mandhata SO by placing him under LSC cadre. Against the said order, the petitioner preferred a representation/refusal dated 15.5.2018 to the respondent no.1. On account of refusal, the petitioner was directed to work as System Manager vide order dated 9.7.2018.

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DHIRENDRA SHUKLA Vs. U.O.I.

Referred Judgements :-

JUDGEMENT

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